Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(12) in Uttar Pradesh Public Service (Tribunals) Act, 1976 (12)On ceasing and allowances payable to the Chairman, Vice-Chairman and other members shall not appear, act or plead before the Tribunal on behalf of any person.
